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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 8147 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 18200 OF 2015] DELHI DEVELOPMENT AUTHORITY                  Appellant(s)

                               VERSUS VEENA MAHAJAN AND ORS.                        Respondent(s)

WITH CIVIL APPEAL NO. 8148 OF 2016

[@SPECIAL LEAVE PETITION (C) NO. 32641 OF 2015] CIVIL APPEAL NO. 8149 OF 2016

[@SPECIAL LEAVE PETITION (C) NO. 7011 OF 2016] CIVIL APPEAL NO. 8150 OF 2016

[@SPECIAL LEAVE PETITION (C) NO. 7014 OF 2016] CIVIL APPEAL NO. 8151 OF 2016

[@SPECIAL LEAVE PETITION (C) NO. 9899 OF 2016] CIVIL APPEAL NO. 8152 OF 2016

[@SPECIAL LEAVE PETITION (C) NO. 10189 OF 2016] CIVIL APPEAL NO. 8153 OF 2016

[@SPECIAL LEAVE PETITION (C) NO. 9898 OF 2016]

J U D G M E N T KURIAN, J. 1. Leave granted.  

2. It is not in dispute that in all these appeals, the awards are passed five years prior to 01.01.2014, the date of coming into force of The Right to Fair Compensation  and  Transparency  in  Land  Acquisition, Rehabilitation  and  Resettlement  Act,  2013  is  dated

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01.01.2014 and that there was no stay operating in any  of  the  cases  of  the  respondents  and  yet, possession has not been taken.  Therefore, Section 24(2) of the Act has to apply and the acquisitions are to be declared as lapsed.    3. In  that  view  of  the  matter,  the  appeals  are dismissed.  

No costs.     .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ SHIVA KIRTI SINGH]  

New Delhi; August 16, 2016.